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SC Refuses Former DGP's Plea Seeking Quashing of FIRs for Disobeying Lockdown - (05 May 2020)

CRIMINAL

Supreme Court has refused to entertain a Public Interest Litigation filed by former police chief of Uttar Pradesh, Vikram Singh seeking directions to quash First Information Reports registered for disobeying orders on lockdown and other petty offences during the Coronavirus crisis.

Tags : SUPREME COURT   QUASHING FIRS FOR DISOBEYING LOCKDOWN  

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